Nalanda Zila Khadi Gramodhyog ... vs The Regional Provident Fund ...
2021 Latest Caselaw 6270 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9579 of 2021
     ======================================================

Nalanda Zila Khadi Gramodhyog Sangh Head Office- Kagji Mohalla, Police Station- Biharsharif (Sadar), District- Nalanda through its Secretary (Mantri), Vinay Kumar Chaudhary aged about 51 years (Male) son of Ram Udgar chaudhary, Resident of Nalanda Zila Khadi Gramodhyog Sangh, Head Office (Campus), Mohalla- Kagji Chak, Police Station- Biharsharif Sadar, District- Nalanda

... ... Petitioner/s Versus

1. The Regional Provident Fund Commissioner, Employees' Provident Fund Organization, Regional Office, Patna Bhavishyanidhi Bhawan, R. Block, Road No. 6, Patna 800001 (Bihar)

2. The Assistant Provident Fund Commissioner (Comp), Employees' Provident Fund Organization, Regional Office, Patna Bhavishyanidhi Bhawan, R. Block, Road No. 6, Patna 800001 (Bihar)

3. The Assistant Provident Fund Commissioner, Employees' Provident Fund Organization, Regional Office, Patna Bhavishyanidhi Bhawan, R. Block, Road No. 6, Patna 800001 (Bihar)

4. The Recovery Officer, EPFO, Regional Office, Patna Bhavishyanidhi Bhawan, R. Block, Road No. 6, Patna 800001 (Bihar)

5. The Enforcement Officer, EPFO, Regional Office, Patna Bhavishyanidhi Bhawan, R. Block, Road No. 6, Patna 800001 (Bihar)

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sunil Kumar, Advocate For the Respondent/s : Mr. Nutan Sahay, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 20-12-2021

Heard learned counsel for the parties.

At the outset, learned counsel for the respondents has

raised a question of maintainability of this petition.

Learned counsel for the petitioner submits that he may

be allowed to withdrawn this petition with liberty to seek

appropriate remedy. In case, there is a bar of limitation, he shall be Patna High Court CWJC No.9579 of 2021 dt.20-12-2021

at liberty to move appropriate application for condonation of the

same which shall be considered sympathetically.

The petition stands disposed off.

(Rajan Gupta, J)

P. Kumar

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